Suram Chand And Ors vs M Raju Commissioner
2025 Latest Caselaw 950 J&K

Jammu & Kashmir High Court

Suram Chand And Ors vs M Raju Commissioner on 17 February, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                  Sr. No. 22


     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                                 CCP(S) No. 83/2022 in
                                                 SWP No. 1982/2018


Suram Chand and ors.                                               .... Petitioner(s)

                                   Through:- None.

                            V/s

M Raju Commissioner                                             .....Respondent(s)
Secretary and ors. .

                                   Through:- Ms. Chetna Manhas, Advocate
                                             vice
                                             Mrs. Monika Kohli, Sr. AAG

CORAM : HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                    ORDER

17.02.2025

1. The petitioner has alleged non-compliance of the order passed by

this Court dated 20.12.2019 , the operative portion of which is as

under:-

"Writ petition is, accordingly, disposed of with a direction to the respondents to consider the claim of the petitioners on the basis of averments made in the writ petition, annexures attached thereto and in light of above referred judgment (supra) provide d the same is applicable to the case of the petitioners. Let a decision be taken in the matter within a period of eight weeks from the date a certified copy of this order, copy of judgment referred to herein above along with complete set of writ petition is made available to them"

2. Compliance report stands filed by the respondents, wherein, it is

stated that in compliance to the directions of this Court, the

respondent No. 3 (Executive Engineer, Jal Shakti (PHE) Division

Nowshera) scrutinized the office record, the case of the petitioners

was examined meticulously under rules and found that the

petitioners are not eligible for the grant of benefit of the higher

grade under SRO-59 of 1990, as the provisions of career

progression to all the categories of employees are available under

SRO 14 of 1996, which were already availed by the petitioners

during their service period from time to time, as such, in light of the

above, the case of the petitioners was rejected for extension of

higher grade vide order No. 6391 dated 20.12.2022.

3. Learned counsel for the respondents states that the order/judgment

passed by this Court has been complied with in its letter & spirit.

4. The contempt proceedings are, accordingly, closed. However, the

petitioners are at liberty to challenge the consideration order dated

20.12.2022 if he desires.

(Moksha Khajuria Kazmi) Judge JAMMU 17.02.2025 Tarun/PS